Section 9A(1) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
(1)The Excise Commissioner or any other officer as may be authorised by the State Government in this behalf may, subject to such conditions as any be prescribed, require any proprietor to produce before him any accounts, registers or documents, relevant to entertainments duty or advertisement tax or to furnish any information, relating to admission to an entertainment and to advertisement exhibited, as may be necessary for the purposes of this Act.
